Bail under the SC/ST Act granted after charge-sheet filing absent absconding or witness-intimidation risk.

The appellants challenged, under Section 14-A(2) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, the order dated 5 February 2026 by which the Special Court, Sonepur, refused to grant them bail in Dunguripali P.S. Case No. 20 of 2026.

They were accused of offences under Sections 296, 115(2), 351(2), 109, 118(2), 74 and 3(5) of the Bharatiya Nyaya Sanhita, read with Sections 3(1)(r), 3(1)(s) and 3(2)(v) of the SC/ST (Prevention of Atrocities) Act.

The prosecution allegation was that the appellants, along with co-accused persons, attacked Swantantra Bahuk, Sujata Bahuk, Bidesh Bahuk and Barsarani Pande @ Bahuk, who belonged to the Scheduled Caste community, with deadly weapons and attempted to endanger their lives by taking advantage of their caste.

The appellants had been in custody since 7 January 2026, and the charge-sheet had been filed by the time of consideration of the appeal.

The informant/victim did not appear despite notice.

The Court applied Section 14-A(2) of the SC/ST (Prevention of Atrocities) Act, 1989, which provides the statutory basis for an appeal against an order refusing bail in proceedings under the Act.

It considered the offences alleged under the Bharatiya Nyaya Sanhita and Sections 3(1)(r), 3(1)(s) and 3(2)(v) of the SC/ST Act.

The Court further relied on established bail principles, including consideration of the nature and gravity of the accusations, the period of pre-trial detention, filing of the charge-sheet, the circumstances and injuries on record, the presumption of innocence, and the likelihood of absconding or interfering with witnesses.

The Court acknowledged the serious allegations against the appellants but assessed them alongside the circumstances relevant to bail.

It noted that the appellants had remained in custody since 7 January 2026 and that the charge-sheet had already been submitted, reducing the need for continued custodial detention.

The Court also considered the nature and number of injuries sustained by the injured persons, the appellants’ inherent entitlement to be presumed innocent until proven guilty, and the absence of material suggesting that they would abscond or threaten, induce or influence witnesses if released.

Without expressing any opinion on the merits of the prosecution case, the Court therefore found it appropriate to grant bail.

The appellants were directed to be released on bail on such terms and conditions, excluding cash surety, as the court having seisin over the matter considered appropriate.

The bail was subject to conditions that the appellants would not engage in criminal activities, would not induce, influence or coerce witnesses, and would not contact the injured persons or their family members.

An urgent certified copy of the order was directed to be issued, with electronic communication to the concerned court and jail authorities.